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K. Parthasarathi Naidu Garu v. C. Koteswara Rao Garu And Anr.
Factual and Procedural Background
This matter is an application for revision to the High Court against an order of the District Judge exercising powers under the Rules framed under the Madras Local Boards Act of 1920. The High Court was asked to determine whether it had revisional jurisdiction under Section 115 of the Civil Procedure Code over decisions given by a District or Subordinate Judge when acting under those Rules.
The operative facts as stated in the opinion are: the petitioner had been duly elected President of the Narasaraopet Taluq Board. Subsequently a petition was filed before the District Judge of Guntur seeking a declaration that the election should be voided and that another person (described in the opinion as a defeated candidate, Chinnatalacheruvu Koteswara Rao) should be declared duly elected. The District Judge held that the petitioner had not been properly appointed as a member of the Taluq Board and was therefore ineligible to be President. The present proceeding is a petition for revision of that District Judge's order.
Legal Issues Presented
- Whether the High Court has revisional power under Section 115 of the Civil Procedure Code over decisions of a District or Subordinate Judge when acting under the Rules made under the Madras Local Boards Act, 1920 (i.e., whether the Judge in that context is acting as a Court or as persona designata).
- Whether the use of the word "final" in Section 57 of the Madras Local Boards Act and the Rules excludes revisional jurisdiction by the High Court.
- Whether the District Judge, in an election petition under the Rules and Section 57, had jurisdiction to inquire into and decide the validity of an appointment of a nominated member (as distinct from deciding disqualification under Sections 55 and 56).
- Whether, on the facts presented, the appointment of the petitioner as a member of the Taluq Board was valid.
Arguments of the Parties
Appellant's Arguments
- One side contended that the District Judge's decision was wrong and that this Court should exercise its revisional powers under Section 115, Civil Procedure Code, to correct the decision.
Respondent's Arguments
- The opposing side contended that the District Judge's decision was correct, and alternatively argued that even if it were wrong, the District Judge's order was not a proper subject-matter for revision by the High Court.
Table of Precedents Cited
Precedent | Rule or Principle Cited For | Application by the Court |
---|---|---|
National Telephone Co. Ltd. v. Postmaster General (1913) A.C. 546 | The principle that when a statute refers matters to the determination of a "Court of Record" (or a Court) with no further provision, the necessary implication is that the Court will determine the matters as a Court and that all incidents of such jurisdiction (including rights of appeal) remain. | The Court relied on this principle to conclude that a District Judge acting under the Rules must be treated as acting as a Court (not persona designata) and therefore the incidents of judicial jurisdiction attach, supporting the existence of revisional power. |
Balakrishna Odayar v. Vasudeva Aiyar (1917) 40 Mad. 793 | The exposition that Section 115 (CPC) applies to jurisdictional errors: it applies to jurisdiction alone, and covers irregular exercise, non-exercise, or illegal assumption of jurisdiction; it is not directed against mere erroneous conclusions of law or fact where jurisdiction is not involved. | The Court used this authority to analyze whether the District Judge's actions fell within Section 115's scope (i.e., whether there was absence or illegal assumption of jurisdiction rather than a mere error of law). |
Atchayya v. Sri Seetharamachandra Rao (1913) 39 Mad. 195 | The rule that an error of law which results in the exercise of a jurisdiction that did not exist (or the failure to exercise an existent jurisdiction) justifies revisional interference under Section 115. | The Court cited this to explain the boundary between a correctable jurisdictional error and a mere erroneous conclusion of law that does not attract revision. |
Ahmed Thambi Maracair v. Basava Maracair (1923 Mad. 254) | Authority cited for the proposition that not every error of law should be treated as an exercise of jurisdiction which did not exist. | The Court referenced observations in that case to caution against treating every legal error as jurisdictional for the purposes of revision under Section 115. |
Ramaswami Goundan v. Muthu Velappa Gounder (1923 Mad. 192) | Referenced as a case in which observations from Rex v. Manchester Justices were quoted and applied; noted by the panel but not followed in all respects. | The Court indicated it was unable to agree with all observations in that case and made a distinction because material irregularity was also available in that earlier decision. |
Rex v. Manchester Justices (1899) 1 Q.B. 571 | Observations of Channell, J., concerning jurisdictional questions in administrative/judicial settings (quoted in subsequent Indian authorities). | The Court observed that those English observations do not materially assist in the present application of Section 115 and did not adopt them as decisive here. |
Court's Reasoning and Analysis
The Court's analysis proceeds in two principal stages: (A) whether the High Court has revisional jurisdiction over decisions of the District Judge when the latter acts under the Rules framed under the Madras Local Boards Act; and (B) whether, on the facts, the District Judge had jurisdiction to set aside the petitioner's election by questioning the validity of his appointment as a nominated member.
A. Revisional Jurisdiction (whether Judge is acting as Court)
- The preliminary question turned on whether a "Judge" referenced in the Rules acts as a Court (and therefore attracts all incidents of judicial jurisdiction, including revisional liability) or as persona designata (a person acting in a private capacity). The Court observed disagreement in prior authorities but concluded that the issue must be decided from the Act and Rules themselves.
- The Court relied on the principle in National Telephone Co. Ltd. v. Postmaster General that where a statute refers matters to a Court of Record, the necessary implication is that the Court determines the matters as a Court and incidents of jurisdiction remain. Applying that principle, the Court reasoned that the Rules' references and powers (notably Rule 12(2) referring to "an election or other competent Court" and Rule 4(3) giving the District or Subordinate Judge power to direct subordinate Courts to hold inquiries) demonstrate that the Judge is being used in his capacity as a Judge exercising ordinary jurisdiction extended for the purpose. Consequently the Judge is not persona designata and revisional power lies.
- The Court rejected the contention that the statutory description of the District Judge's decision as "final" (in Section 57 and the Rules) precludes revision. It explained that "final" ordinarily excludes appeal but does not mean that decisions made wholly without jurisdiction are immune from revision under Section 115 CPC. To hold otherwise would subvert Section 115's purpose of preventing Courts without jurisdiction from acting without remedy for aggrieved parties.
B. Jurisdiction to Inquire into Appointment Validity
- The Court examined Section 57 of the Madras Local Boards Act and the Rules for the conduct of election petitions. Section 57 gives the Judge power to determine whether an appointed member is disqualified under Sections 55 or 56 for specified grounds (insanity, bankruptcy, interest in contracts, etc.). The Court found nothing in the Act or Rules that allows a District or Subordinate Judge, in an election petition, to question whether the Local Government or a President had properly exercised the power of appointment except on the statutory disqualification grounds.
- Because the petition before the District Judge did not allege disqualification under Sections 55 or 56, the Court concluded that the District Judge was acting wholly without jurisdiction in investigating and deciding whether the appointment itself was valid. The Court observed that if it were desired to challenge the validity of an appointment, proceedings in the nature of quo warranto might be appropriate, but such a remedy does not fall within the Judge's election-petition jurisdiction under Section 57 and the Rules.
C. Merits: Validity of the Petitioner's Appointment
- The factual narrative essential to the merits was that the President of the District Board had, while temporarily in Madras, prepared and signed a list of appointments (including the petitioner) and had sent a copy to the Fort St. George Gazette. The District Judge held that under Section 23(2) of the Act these appointments were void because the Vice-President should exercise functions during the President's temporary absence.
- The High Court disagreed with the District Judge's conclusion. It found that the mere temporary absence of the President to Madras did not necessarily vest appointment power in the Vice-President, and in any event the President subsequently returned to his district, signed the list again in his district, and directed its posting on the board (which the Act required), rather than relying solely on the Fort St. George Gazette notice. The Court held that this constituted a proper exercise of the President's appointment power and that the petitioner's appointment was valid.
D. Application of Section 115 Principles (as discussed by other Judges)
- The concurring opinions (Ramesam, J., and Wallace, J.) agreed with the Chief Justice that the District Judge must be considered a Court for the purposes of the Rules and that a decision described as "final" does not exclude revisional jurisdiction where there is a lack of jurisdiction. They reiterated the narrow scope of Section 115: it addresses jurisdictional errors (illegal assumption or non-exercise) rather than mere erroneous conclusions of law or fact. Applying those principles, they held that the District Judge's inquiry into the validity of appointment—absent allegations of statutory disqualification—amounted to an exercise of jurisdiction he did not possess.
Holding and Implications
Holding: The High Court allowed the petition for revision and set aside the order of the District Judge. The Court held that the High Court has revisional power under Section 115 of the Civil Procedure Code over a District Judge acting under the Rules made under the Madras Local Boards Act, because such a Judge acts as a Court (not as persona designata). The District Judge acted without jurisdiction in enquiring into and deciding the validity of the petitioner's appointment (the District Judge only had jurisdiction under Section 57 to determine disqualifications under Sections 55 and 56, which were not alleged).
Direct consequences for the parties: The petition is allowed; the District Judge's order setting aside the petitioner's election is set aside. The 1st respondent is ordered to pay costs throughout, including the costs of the 2nd respondent.
The opinion refrains from an exhaustive ruling on every possible subsection of Section 115 (for example, the Court declined to express a final view on the reach of Section 115(c) in the abstract), and the decision rests on the specific jurisdictional and factual issues presented in this case.
Walter George Salis Schwabe, C.J.
1. This is an application for the revision of the decision of the District Judge acting under the powers conferred upon him by the Rules framed under the Madras Local Boards Act of 1920. By the Rule of the Rules issued by the Local Government under the powers conferred on them by Section 199(2)(c), "No election of a Member or of a President of a District, Taluq, or Union Board shall be called in question except by an election petition presented in accordance with these rules, to the District or Subordinate Judge having jurisdiction." A preliminary point is taken that this Court has no power of revision, under Section 115 of the Code of Civil Procedure over the decision of a District or Subordinate Judge when acting under that rule. That depends on whether the Judges therein referred to are acting as Courts, or acting merely as persona designata, that is to say, persons selected to act in the matter in their private capacity and not in their capacity as Judges. There has been considerable conflict of opinion on this point since the coming into force of this Act, and I do not think that the decisions that have been given on the matter are of great assistance to us in arriving at the proper conclusion, and we have to look at the Act and the Rules and the law as it stands. The law is, I think, quite definitely established by the decision in National Telephone Co. Ltd. v. Postmaster General (1913) A.C. 546 in the words of Lord Parker at page 562 that "where by statute matters are referred to the determination of a Court of Record with no further provision, the necessary implication is, I think, that the Court will determine the matters, as a Court. Its jurisdiction, is enlarged but all the incidents of such jurisdiction, including the right of appeal from its decision, remain the same." If this matter bad been referred to the District Court or Subordinate Judge's Court in terms, in my judgment, no question could arise, because, following the words of the judgment just quoted, the matter would be determined by the Court as a Court, it being given jurisdiction for this particular purpose, and all the incidents which include the incident of being liable to revision must follow, although no appeal would lie in this particular case because an appeal has been expressly precluded, for by Section 57(2) of the Act, and by the Rules "this decision is to be final." But as the word "Judge" is used and not the word "Court," one has to look carefully to see whether the word "Judge" was used of him in his capacity as Judge or in his personal capacity, and I think great light is thrown upon this by two other rules. Rule 12(2) of the Rules for election refers to "an election or other competent Court" and it is quite clear that it is there referring to a Court of a District Judge or Subordinate Judge; and, by Rule 4(3) of the Rules for the conduct of inquiries, power is given to the District or Subordinate Judge in certain cases "to direct any Court subordinate to him to hold the inquiry." I find it impossible to hold that a reference to a Judge with power to refer to a Court subordinate to him can mean anything else than reference to a Judge sitting as a Judge in the exercise of his ordinary jurisdiction extended for that purpose. For these reasons, in my judgment the power of revision lies.
2. It is further argued that the fact that the decision of this Judge is, by Section 57 of the Act and by the Rules final, preclude any revision. There is really no authority adduced in support of that proposition and, in my judgment, it would be quite contrary to the whole object and intention of Section 115 of the Code of Civil Procedure so to hold. That Section only applies where there is no appeal. I know of no better way of directing that there shall be no appeal than by the legislature stating that the decision of a particular Court shall be final. It is the ordinary mode of expression used for the purpose in much of the legislation in England on which this legislation is founded; and, where the whole object of revision is to prevent a Court, from which there is no appeal, acting contrary to its jurisdiction, a finding that it is the law that, because the words used are "the decision shall be final," a Court ordinarily subject to the revisional powers of this Court, should be permitted to act wholly without jurisdiction without the aggrieved party being entitled to any remedy, would in my judgment be untenable, and that would be the effect of deciding this second point in favour of the contention put forward.
On these grounds, in my judgment, this Court has revisional power and the preliminary point fails.
3. The petitioner was duly elected President of the Narasaraopet Taluq Board. A petition was subsequently filed before the District Judge of Guntur for a declaration that this election may be declared void and annulled and that the petitioner one Chinnatalacheruvu Koteswara Rao, a defeated candidate in the election, should be declared to be duly elected. The District Judge found that the petitioner had not been properly appointed a member of the Talaq Board and was, therefore, not eligible for election to the Presidentship of that Board, and the matter comes before us on a petition for revision of that order.
4. It is contended, on the one side, that the decision of the District Judge was wrong and that this is a case for the exercise by the High Court of its revisional powers under Section 115, Civil Procedure Code, and, on the other side, that the decision of the District Judge is right, and that, even if it was wrong, his order is not a proper subject-matter for revision.
5. The powers of a District Judge in the matter of election petitions are contained in Section 57 of the Madras Local Boards Act of 1920, and in the "Rules for the conduct of inquiries and the decision of disputes relating to elections," issued by the Local Government under their powers in that behalf under Section 199 of the Act. By Section 57 the Judge has power to determine whether an appointed member is disqualified under Section 55 or Section 56 by reason of the various grounds set out in those Sections such as insanity, bankruptcy, being interested in contracts with a local board and the like, none of which are alleged in this case. The petitioner had been appointed by the President of the District Board purporting to act under Section 9 of the Act. By the Rules above referred to, save as provided in Section 57, no election of a member or a President can be called in question except by an election petition presented to the District or Subordinate Judge. This Rule is somewhat obscure. I understand it to mean that apart from the powers under Section 57 a petition to the District or Subordinate Judge is the only way of questioning the election. But I can find nothing either in the Section or Rules giving powers to a District or Subordinate Judge to question the appointment of a nominated member such as the petitioner except on the specified ground, namely, disqualification under Sections 56 and 57. At the time of his election as President, he, the petitioner, was de facto a member of the Board and as such eligible for election to the Presidentship. It is not suggested that there was any irregularity in the election; but what is suggested is that he was not eligible for election because he was not properly appointed a member by the President of the District Board. Now the appointments of members other than elected members are in certain cases in the hands of the Local Government, in certain cases in the hands of the President of the District Board and in certain cases in the hands of the President of the Taluq Board under Section 9 of the Act, and I can find nothing in the Act to suggest that a District or Subordinate Judge is intended to have any jurisdiction to decide whether the Local Government or the President of the District or Taluq Board as the case may be, properly exercised their power of appointment. What he has jurisdiction to decide is whether a person so appointed is disqualified under Section 55 or Section 56 and nothing else, and in my judgment, on a petition dealing with an election to Presidentship, he cannot go into the question whether a particular candidate was duly appointed a member of the Board, "therefore, in my judgment, the District Judge in this case was acting wholly without jurisdiction in investigating that question and giving his decision upon it, and the matter therefore comes directly under Section 115(a) of the Civil Procedure Code. If it is desired to question the appointment of a member, it is probably open to question it in Court by proceedings in the nature of quo warranto.
6. Assuming that the District Judge had power to inquire into this matter, whether it can be said that the High Court has power to revise his order under Section 115(c) is a very difficult question and one upon which I do not think it necessary or advisable to express any opinion or to add one more to the many judgments dealing with what does come under that Section and what does not; nor do I consider it necessary for the decision of this case to go into the question whether the District Judge was right or wrong in the decision to which he came. But as the matter has been fully argued before us and as it is of considerable importance, I think it desirable that we should express our opinion, obiter though it may be.
7. The facts are that the President of the District Board while temporarily in Madras prepared and signed a list of his appointments including therein the petitioner, and sent a copy of that to the Fort St. George Gazette. The District Judge held that, by reason of Section 23(2) of the Madras Local Boards Act, all the appointments thus made were void. That Section enacts that "during the temporary absence or incapacity of the President of a District or Taluk Board, the President's functions shall devolve on the Vice-President." By Section 25, "the exercise of these powers by the Vice-President shall be subject to such restrictions, limitations and conditions as may be laid down by the President and shall also be subject to his control and revision." I do not think that the mere absence for a few days of the President from his district on a visit to Madras necessarily vests in the Vice-President the power of appointing members of the Board. But even if it did, the fact is in this case the Vice-President did not make any appointment and the President returned to his district, and signed again in his district the list of appointment of these members and directed it to be posted on the board where, and not in the Fort St. George Gazette, it had by the Act to be posted. This was a perfectly proper exercise of the President's powers of appointment and, in my judgment, there was nothing wrong with the appointment of the petitioner at all.
8. It follows that this petition must be allowed, that the order of the District Judge must be set aside. The 1st respondent must pay costs throughout, including the costs of the 2nd respondent.
Ramesam, J.
9. I agree with my Lord's conclusion in the judgment delivered that, in the light of the Rules made under the Act, the District Judge must be considered to be a Court and that, notwithstanding the use of the word ' final' in Section 57, a revision petition lies to this Court.
10. The next question is whether there is any question of jurisdiction or material irregularity within the meaning of Section 115, Civil Procedure Code. It is not suggested that the District Judge acted with material irregularity in the exercise of his jurisdiction. As to jurisdiction, I think, one must start with the principles laid down by the Privy Council in Balakrishna Odayar v. Vasudeva Aiyar (1917) 40 Mad. 793. "The section applies to jurisdiction alone, the irregular exercise, or non-exercise of it, or the illegal assumption of it. The Section is not directed against conclusions of law or fact in which the question of jurisdiction is not involved." It follows that an error of law leading to an erroneous order only, does not justify our interference. An error of law leading to the exercise of a jurisdiction which did not exist or to the failure to exercise a jurisdiction which did exist, justifies such interference see Atchayya v. Sri Seetharamachandra Rao (1913) 39 Mad. 195. It must be remembered that every error of law cannot be regarded as the exercise of a jurisdiction which does not exist merely because, but for such error, the order of the Court would have been different; otherwise, all erroneous decisions can be modified or revised in revision. I agree with the observations of my brother Wallace, J., in Ahmed Thambi Maracair v. Basava Maracair 1923 Mad. 254.
11. Applying these principles, it follows that, where a District Judge, who has jurisdiction to enquire into an election petition under the Rules made under the Local Boards Act, 1920, passed, as the result of his enquiry, an erroneous order based on an erroneous construction of the Sections of the Act or the rules, the order cannot be interfered with in revision; and it cannot be said in such a case, that, on account of his error of law, the District Judge exercised a jurisdiction which did not exist or failed to exercise a jurisdiction which existed. For instance when he held erroneously that the appointment of a member or president was void, it cannot be said merely by reason of such error that there was an erroneous assumption of jurisdiction. I do not think that the observations of Channell, J., in Rex v. Manchester Justices (1899) 1 Q.B. 571 help us in the application of Section 115. It is true that these observations have been quoted and applied by my brother Krishuan, J., in Ramaswami Goundan v. Muthu Velappa Gounder 1923 Mad. 192, I am unable to agree with all the observations in that case. I also observe that, in that case, the ground of material irregularity was also available.
12. In the present case before us, I agree with my Lord the Chief Justice, in holding that the District Judge acted without jurisdiction. Under Section 57 he had jurisdiction to enquire into the validity of the appointment of a member only if it is questioned on the ground that he was disqualified under Sections 55 and 56. No such ground was alleged or proved and the District Judge had no jurisdiction to enquire into the election petition. We have not here a case of his holding that he had jurisdiction to enquire by an erroneous construction of some Section or Rule of law. He merely enquired into a petition in which no ground, such as is mentioned in the section, was alleged.
13. I agree with the order proposed by my Lord.
David Grierson Waller, J.
14. On the first point I agree that the Judge referred to in Rule I is not a persona designata. Rule IV(3) is, I think, conclusive. A Judge acting as persona designata has no Court subordinate to him. I agree also that the description of his decision as final means no more than that there is no appeal against it. It does not mean that a decision made without jurisdiction is not open to revision under Section 115, Civil Procedure Code.
15. It seems to me clear that, in this case, the Judge had no jurisdiction to decide what he did decide. Petitioner was an appointed member of the Board and his appointment could be questioned before the Judge only with reference to Sections 55 and 56 of the Act. It could certainly not be questioned in a proceeding of this kind. The Act, no doubt provides that the President shall be elected from among the members of the Board but that provision does not give the Judge jurisdiction on an election petition to consider whether the members have or have not been properly appointed. He cannot disqualify them save on grounds that are not applicable1 here. The result in the present instance, was the petitioner remained an appointed member of the Board although the Judge had set aside his election as president on the ground that he had not been properly appointed a member. On the last point It agree that petitioner was properly appointed and concur in the order allowing the petition and as to costs.
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